Power Grid Corporation Of India Ltd. v. Madhya Pradesh State Electricity Board

The petitioner, PGCIL, had filed this petition for approval of tariff in respect of Special Energy Meters installed in Western Region, under commercial operation since 1.9.2002 IA No. 70/2000 was filed for approval of provisional tariff till final determination of tariff by the Commission.

2. The petition along with IA was heard on 7.3.2003 By our order dated 11.3.2003, we had directed that the question of mode of payment of cost of the Special Energy Meters be discussed at the next meeting of WREB and the Commission be apprised of the decision.

3. An affidavit has been filed on behalf of the petitioner, according to which the matter was discussed at TCC meeting whereat it was agreed by all the constituents to make one-time lump sum payment for Special Energy Meters installed in Western Region, for which PGCIL would raise the bills on the constituents. The decision arrived at TCC meeting has been noted by the Board in its 121st meeting held on 6.6.2003 It is stated in the affidavit filed by the petitioner that in view of the decision, it proposed to deal the matter with the constituents of Western Region. The petitioner has requested the Commission to pass necessary orders.

4. In view of the above circumstances, the petition has become infructuous and stands disposed of in terms of the agreement arrived at in TCC/WREB meeting. The parties shall remain bound by the agreement.